Solar Press vs Presiding Officer Labour Court & ...
2015 Latest Caselaw 4017 ALL

Citation : 2015 Latest Caselaw 4017 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Solar Press vs Presiding Officer Labour Court & ... on 6 November, 2015

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 16106 of 2003
 

 
Petitioner :- Solar Press
 
Respondent :- Presiding Officer Labour Court & Another
 
Counsel for Petitioner :- Pankaj Bhatia
 
Counsel for Respondent :- C.S.C.,L.M. Singh
 

 
Hon'ble Abhinava Upadhya,J.

In this matter, the file has gone for digitization and is not available and it is not retrievable at this stage.

Learned counsel for the petitioner submits that the case was dismissed in default. The writ petition was filed against the award and an interim order was also granted on 21.4.2003. Upon dismissal of the writ petition in default, the interim order stood vacated and now the proceedings of recovery is being initiated and the date fixed is 16.11.2015.

Upon request of learned counsel for the petitioner, the date i.e. 19.11.2015 is fixed for consideration of recall of the order dismissing the writ petition.

As prayed, put up on 19.11.2015.

Order Date :- 6.11.2015

Lbm/-